Madras High Court
J.Raja @ Rocket Raja vs State Represented By on 10 July, 2018
Author: C.T.Selvam
Bench: C.T.Selvam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 10.07.2018
CORAM
THE HONOURABLE MR.JUSTICE C.T.SELVAM
AND
THE HONOURABLE MR.JUSTICE A.M.BASHEER AHAMED
H.C.P(MD)No.872 of 2018
J.Raja @ Rocket Raja : Petitioner
Vs.
1.State represented by
The Deputy Inspector General of Police,
Tirunelveli Range and Commissioner of Police,
Tirunelveli City,
Tirunelveli.
2.The Principal Secretary to Government,
Home, Prohibition and Excise Department,
Secretariat, Chennai 600 009.
3.The Superintendent of Prison,
Central Prison, Coimbatore. : Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India praying
to issue a Writ of Habeas Corpus, calling for the records from the first
respondent in No.39/BCDFGISSSV/2018, dated 09.06.2018 by setting aside the
said order of detention passed by the first respondent and setting the
detenue (Raja @ Rocket Raja, aged about 47, S/o.Jegadeesan) at liberty now
detained in the Central Prison, Coimbatore.
!For Petitioner : Mr.K.Prabhu
^For Respondents : Mr.V.Neelakandan
Additional Public Prosecutor.
:ORDER
[Order of the Court was made by C.T.SELVAM, J.] The petitioner is the detenu - Raja @ Rocket Raja, aged about 47 years, S/o.Jegadeesan. The detenu has been detained by the first respondent by his order in No.39/BCDFGISSSV/2018, dated 09.06.2018, holding him to be a "Goonda", as contemplated under Section of 2(f) Tamil Nadu Act 14 of 1982. The said order is under challenge in this Habeas Corpus Petition.
2.We have heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents. We have also perused the records produced by the Detaining Authority.
3. Though several grounds have been raised in the Habeas Corpus Petition, the learned counsel for petitioner would mainly focus his argument on the ground that the detenu, in this case, was arrested on 09.05.2018., whereas the detention order was passed on 09.06.2018, i.e., with an inordinate delay, which, according to the learned counsel, vitiates the order of detention. In support of his contention, learned counsel for petitioner placed reliance on the judgment of a Division Bench of this Court reported in 2005 MLJ (Crl.) 752 (Ramesh v. District Collector and District Magistrate, Tiruchirapalli District and another). Hence, on the above grounds, the detention order is liable to be set aside.
4.We have also heard the submissions made by the learned Additional Public Prosecutor on the above said contentions raised on behalf of the petitioner.
5.Further, a perusal of the grounds of detention as well as the detention order passed by the detaining authority would show that the Detention Order was passed on 09.06.2018; but from the grounds of detention, it is seen that the detenu was arrested in the ground case as early as on 09.05.2018. This shows an inordinate delay in passing the detention order. Thus, on this sole ground alone, the impugned order of detention is liable to be set aside. Learned counsel for the petitioner has rightly placed reliance on the decision in Ramesh's case (cited supra) wherein this Court has held as follows:
?....
3.It is brought to our notice by the learned Government advocate that the analyst report was received on 06.12.2014 and the doctor has issued certificate on 07.12.2014. Even in the counter affidavit filed by the first respondent, it is stated that the sponsoring authority has submitted his affidavit only on 15.01.2015. When the sponsoring authority is in possession of the analyst report and the doctor's report even on 06.12.2014 and 07.12.2014, there is no proper explanation for submitting his affidavit till 15.01.2015 for invoking the provisions of Tamil Nadu Act 14 of 1982. Even thereafter, the impugned detention order was passed only on 27.02.2015, i.e. After five weeks of receipt of the affidavit from the sponsoring authority.
Though the detaining authority has filed a counter affidavit, there is no explanation for the undue delay in passing the impugned order.
4.In this regard, learned counsel for the petitioner relied on unreported decision of this Court rendered in H.C.P. No.1149 of 1995, dated 13.12.1995. In similar circumstances, after pointing out the unexplained delay between the date of submission of the affidavit by the sponsoring authority and the detention order, the Division Bench of this Court has concluded thus:
?Such delays tend to have an affect of snapping the link between prejudicial activity and passing of preventive orders.......?
6. In view of the above decision rendered by the Division Bench of this Court, this Court is of the view that the detention order is unsustainable in law on the ground of inordinate and unexplained delay in passing the detention order and the live link between arrest and need for passing the order of detention has snapped and the detention order is liable to be set aside.
7. In the result, the Detention Order, passed by the first respondent, in his proceedings in No.39/BCDFGISSSV/2018, dated 09.06.2018, is quashed.
The detenu, namely, Raja @ Rocket Raja, aged about 47 years, S/o.Jegadeesan, is ordered to be set at liberty forthwith, if his detention is not required in connection with any other case.
8. The Habeas Corpus Petition shall stand allowed.
To
1.The Deputy Inspector General of Police, Tirunelveli Range and Commissioner of Police, Tirunelveli City, Tirunelveli.
2.The Principal Secretary to Government, Home, Prohibition and Excise Department, Secretariat, Chennai 600 009.
3.The Superintendent of Prison, Central Prison, Coimbatore.
4.The Joint Secretary, Public (Law and Order) Department, Secretariat, Chennai ? 9.
5.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
.